Section 15 in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018
15. Steps after inquiry.
- The Commission may take any of the following steps upon the completion of an inquiry held under the Act, namely :-(i)where the inquiry discloses the commission of violation of women child rights of a serious nature or contravention of provisions of any law for the time being in force, it may recommend to the Government or authority the initiation of proceedings for prosecution or such other action as the Commission may deem fit against the concerned person or persons ;(ii)approach the High Court for such directions, orders or writs as the High Court may deem necessary ; and(iii)recommend to the Government or any authority for the grant of such interim relief to the victim or the members of his family as the Commission may consider necessary.
